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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(b) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984

(b)'director' in relation to,-
(i)a firm, means a partner in the firm ;
(ii)a society, a trust or other association of individuals, means the person who is entrusted under the rules of the society, trust or other association with management of the affairs of the society, trust or other association, as the case may be.